R.BASKARAN Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) In a batch of Writ Petitions, similar to the present Writ Petitions, in W.P.No.14368 of 2018, etc., this Court by order dated 27.03.2019 passed detailed directions in para 48 and allowed all the Writ Petitions in para 49, which are extracted as under:

(2.) The reasons and the findings in their entirety as rendered in the batch of Writ Petitions are to be read as part and parcel of the present Writ Petition as well.

(3.) In the light of the above, this Court is of the view that the above directions and observation will hold good for the present Writ Petition also. Accordingly, the Writ Petition is allowed on the terms as mentioned above. No costs.